BHATI DEVI Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner is engaged in the trade and business activity of importing and dealing in spices. She has filed the present petition praying for the grant of the following reliefs : -

(2.) Alongwith the writ petition, she also moved an application for the grant of certain ad interim Orders on the same terms. At the time of the issuance of the show cause notice to the respondents, the Division Bench of this court, on 28th of August, 1990 passed the following order on the stay application : 1 st

(3.) Subsequently, the petitioner moved a fresh application (CM 4354/90), on which the following order was passed on 5th Sept., 1990 :-